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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(4) in The Bombay Tenancy and Agricultural Lands Act, 1948

(4)If any document in possession or under the control of the claimant is not delivered or produced by him to the Manager alongwith the claim, the Manager may refuse to receive such document in evidence on the claimant's behalf at the investigation of the case.